DEBASIS MOHAPATRA Vs. SYNDICATE BANK (NOW CANARA BANK)

JUDGEMENT

(1.) At the outset, attention of this Court has been drawn to the notification dtd. 4/3/2020 by which the Syndicate Bank has been amalgamated into Canara Bank. Thus, on oral request of learned counsel for the petitioner, Canara Bank is impleaded as respondent, instead of Syndicate Bank.

(2.) The present writ petition has been filed challenging the order dtd. 8/2/2013 passed by the Appellate Authority, whereby the Appellate Authority while setting aside the punishment of dismissal, has imposed penalty of compulsory retirement upon the petitioner herein. The petitioner also seeks quashing of the order of the Reviewing Authority dtd. 26/11/2013, by which the order of the Appellate Authority was confirmed. There is further prayer for quashing the penalty order dtd. 27/7/2011 passed by the Disciplinary Authority and for exonerating the petitioner, along with re-instatement in service and releasing all financial and service benefits.

(3.) At the relevant point of time, the petitioner was posted as Assistant General Manager, Syndicate Bank, and was head of the East Patel Nagar Branch, Delhi. Between 13/2/2009 to 27/11/2009, the petitioner sanctioned/released credit facility in the form of Advance Against Bills for Collection (AABC) amounting to Rs.130,00,000.00 to M/s Malik Gold House Private Limited.